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THE ASSAM FRONTIER (ADMINISTRATION OF JUSTICE) REGULATION, 1945 (AMENDMENT) ACT, 2005
THE ASSAM FRONTIER (ADMINISTRATION OF JUSTICE) REGULATION, 1945 (AMENDMENT) ACT, 2005
(ACT NO. 1 OF 2005)
(Received the assent of the Governor on 28th February, 2005)
An Act further to amend the Assam Frontier (Administration of Justice) Regulation, 1945) (1 of 1945) in its application to the state of Arunachal Pradesh.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty sixth Year of the Republic of India as follows:-
Short title and Commencement.
1. (1) This Act may be called the Assam Frontier (Administration of Justice) Regulation (Amendment) Act, 2005.
(2) It shall come into force at once.
Amendment of Section 12.
2. In Section 12 of the Assam Frontier (Administration of Justice) Regulation, 1945 (1 of 1945), (hereinafter referred to as the Principal Regulation).
(i) in sub-section (2) for the letters and figures “Rs. 50" and "Rs. 200”, the letters and figures “Rs. 500” and “Rs. 2000" shall be substituted respectively.
(ii) in sub-section (4) for the letters and figures “Rs. 1000” the letters and figures ‘‘Rs. 5000" shall be substituted.
Amendment of Section 13.
3. In Section 13 of the principal Regulation for the letters and figures “Rs. 500” the letters and figures “Rs. 1000" shall be substituted.
Amendment of Section 20.
4. In Section 20 of the principal Regulation for the letters and figures "Rs. 50" the letters and figures “Rs. 3000” shall be substituted.
Amendment of Section 22
5. In Section 22 of the principal Regulation, for the letters and figures "Rs. 50” the letters and figures ''Rs. 200" shall be substituted.
Amendment of Section 24.
6. In Section 24 of the principal Regulation for the words "seven days" the words “thirty days" shall be substituted.
Amendment of Section 30
7. In sub-section (1) of Section 30 of the principal Regulation, the words "and no such sentence shall be carried into effect unless so confirmed" shall be omitted.
Amendment of Section 37.
8. In Section 37 of the principal Regulation for the letters and figures “Rs. 1000” the letters and figures “Rs. 50000” shall be substituted.
Amendment of Section 41.
9. In Section 41 of the principal Regulation for the letters and figures “Rs. 50” the letters and figures “Rs. 500” shall be substituted.
Amendment of Section 42.
10. In Section 42 of the principal Regulation for the letters and figures "Rs. 50” the letters and figures “Rs. 5000" shall be substituted.
